Section 25 in The Bar Council of Uttar Pradesh Election Rules, 1992
25. Ascertainment of quota.
- Every voting paper shall be deemed to be of the value of one hundred, and the quota sufficient to secure the return of a candidate at the selection shall be determined as follows:-(a)add the value credited for a candidate under clause "(c) of rule 24".(b)divide the total by a number which exceeds by one of the number of seats to be filled; and(c)add one to the quotient, ignoring the remainder if any; the resulting number is the quota.
